Section 17 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
17. Appearance before the specified officer.
- An appearance, application or act before the specified officer may be made or done by the party in person or by a pleader or an agent duly appointed to act on his behalf:Provided that it shall be open to the specified officer to direct any party to appear in person whenever it considers if necessary.
